PRAVEENKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sharanabasappa K. Babshetty, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) Brief facts which are necessary for disposal of the present petition are as under: